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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Sikkim - Subsection

Section 6(3)(f) in Sikkim Industries Licensing Act, 1982

(f)if the holder of licence has been convicted for an offence under the Prevention of Food Adulteration Act, 1954, the Essential Commodities Act, 1955, the Foreign Exchange Regulation Act, 1973, the Essential Commodities (Special Provisions) Act, 1981 or any other offence involving moral turpitude.